Indian Institutes of Information Technology (Public-Private Partnership) Rules, 2019
2. Definitions.-
(1) In these rules, unless the context otherwise requires-
(a) "Act" means the Indian Institutes of Information Technology (Public-private Partnership) Act, 2017 (23 of 2017);
(b) "Member-Secretary" means the Member-Secretary referred to in sub-section (3) of section 38 of the Act.
(2) words and expressions used in these rules but not defined and defined in the Act shall have the same meanings, respectively, assigned to them in the Act.
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